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[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of Haryana - Subsection

Section 32(1)(i) in Haryana Municipal Corporation Act, 1994

(i)the requisitioning of premises, vehicles, vessels or animals, payment of compensation in connection with such requisitioning, eviction from requisitioned premises and release of premises from requisition;